Section 153A(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 265] [Section 153A(1)] [Section 153A] [Entire Act]

Union of India - Subsection

Section 153A(1)(b) in The Income Tax Act, 1961

(b)assess or reassess the total income of six assessment years immediately preceding the assessment year relevant to the previous year in which such search is conducted or requisition is made and for the relevant assessment year or years :

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Union of India - Subsection

Section 153A(1)(b) in The Income Tax Act, 1961